Section 75 in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
75. Authentication of notices and other documents.—
(1)A notice or any other document required to be issued, served or given for the purposes of this Act by any tax authority shall be authenticated by that authority.(2)Every notice or other document to be issued, served or given for the purposes of this Act by any tax authority shall be deemed to be authenticated, if the name and office of a designated tax authority is printed, stamped or otherwise written thereon.(3)In this section, a designated tax authority shall mean any tax authority authorised by the Board to issue, serve or give such notice or other document after authentication in the manner as provided in sub-section (2).
